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[Cites 0, Cited by 0] [Section 36A(7)] [Section 36A] [Entire Act]

State of West Bengal - Subsection

Section 36A(7)(a) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(a)The State Government may, by notification [ * * *] [The words "in the Official Gazette" omitted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 27.] remove any member of the Board from his office if such member has, in the opinion of the State Government, been guilty of misconduct or neglect of duty or has become disqualified within the meaning of sub-section (6) :